High Courts16 Mar 2004Allowed
Ashok Shamrao Thakare Vs State of Maharashtra
Bombay High Court · (2005) 1 RCR(Criminal) 226
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376(2)(f)
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,040 of 3,669
High Courts16 Mar 2004Dismissed
Environmental Engineer Inc. Vs Maharashtra Pollution Control Board and Another
Bombay High Court · (2004) 3 ALLMR 45 : (2004) 2 ARBLR 503 : (2004) 2 CivCC 569 : (2004) 3 MhLj 37
Arbitration and Conciliation Act, 1996 — Section 34
High Courts16 Mar 2004Dismissed
Umesh S. Bangara Vs Union of India (UOI)
Bombay High Court · (2004) 189 CTR 319 : (2004) 268 ITR 405
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 119(2), 234A, 234B, 234C, 273A
High Courts16 Mar 2004
Bank of Rajasthan Ltd. Vs Andhra Bank and Others
Bombay High Court · (2005) 2 BC 192 : (2004) 4 BomCR 891 : (2004) 3 MhLj 541 : (2004) 3 MhLj 540
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 37 Rule 7, 148
High Courts16 Mar 2004
The State of Maharashtra Vs Devappa Sidappa Kambale '' Muniv. and Others Shri Yeshwant Sidgonda Patil Vs Devappa Sidappa Kambale '' Muniv. and Others
Bombay High Court · (2004) BomCR(Cri) 797
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 157, 302
High Courts16 Mar 2004
Shri Shyamsunder Amarlal Hotchandani Vs Smt. Arti '' Sunita Shyamsunder Hotchandani
Bombay High Court · AIR 2004 Bom 311 : (2005) 2 CivCC 154 : (2004) 2 DMC 121 : (2004) 3 MhLj 546
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 Mar 2004Allowed
M.I. Quereshi Vs Khatoonbi and Others
Bombay High Court · (2004) 4 ALLMR 289 : (2004) 6 BomCR 930 : (2005) 1 MhLj 98
High Courts16 Mar 2004Allowed
Sudhakarrao Shankarrao Sarnaik Vs Bhanudas N. Deshmukh and Another
Bombay High Court · AIR 2004 Bom 350
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 20, 22
High Courts16 Mar 2004
Umesh S. Bangara Vs Union of India
Bombay High Court · (2004) 137 TAXMAN 231
Constitution of India, 1950 — Article 14, 19(1)(g)Income Tax Act, 1961 — Section 234A, 234B, 234C
High Courts15 Mar 2004
M.E.L. Employees Co-operative Credit Society Limited Vs Divisional Joint Registrar, Co-operative Societies and Others
Bombay High Court · (2004) 3 MhLj 757
High Courts15 Mar 2004
Canara Bank Staff Union and Others Vs Canara Bank and Others
Bombay High Court · (2004) 101 FLR 875 : (2004) 3 LLJ 35
Industrial Disputes Act, 1947 — Section 33C(1)
High Courts15 Mar 2004
Arviva Industries (I) Ltd. Vs Union of India (UOI)
Bombay High Court · (2004) 5 BomCR 664 : (2004) 94 ECC 394 : (2004) 167 ELT 135
Central Excises and Salt Act, 1944 — Section 37B
High Courts15 Mar 2004Allowed
Kamgaranchao Ekvott Vs Mumbai Mazdoor Sabha, formerly known as Kamgar Sabha, Syngenta India Limited and Ciba Speciality Chemicals India Limited
Bombay High Court · (2004) 6 BomCR 474 : (2004) 102 FLR 316 : (2004) 3 LLJ 111
High Courts12 Mar 2004
Kisan Lokhande Vs Collector and Another
Bombay High Court · (2004) 4 ALLMR 812 : (2004) 3 MhLj 742
High Courts12 Mar 2004Allowed
Atlas Transport Company Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 MhLj 809
Constitution of India, 1950 — Article 299
High Courts12 Mar 2004Dismissed
Jagan Dhole Vs State of Maharashtra and Others
Bombay High Court · (2004) 3 MhLj 497
Maharashtra Land Revenue Code (Amendment) Act, 1974 — Section 36(2)
High Courts12 Mar 2004
The Principal, Mahavir Mahavidyalaya and The Chairman, Shri Acharyaratna Deshbhushan Shikshan Prasarak Mandal Vs Mr. Deepak Ranganath Joshi, Director, B.C.U.P. Shivaji University, The Joint Director, Higher Education and The Registrar, Shivaji University
Bombay High Court · (2004) 3 ALLMR 526
Civil Procedure Code, 1908 (CPC) — Section 10(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 10Maharashtra Universities Act, 1994 — Section 5(49)
High Courts12 Mar 2004Allowed
Shri Srinivasa Cut Pieces Cloth Shop and Mr. Bommanna Krishnamurthy Rao Vs The State of Maharashtra and Harish Gehani
Bombay High Court · (2005) BomCR(Cri) 465
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Penal Code, 1860 (IPC) — Section 420
High Courts12 Mar 2004
Maharashtra Academy of Engineering and Educational Research Vs Maharashtra University of Health Sciences, The State of Maharashtra and Director of Medical Education and Research
Bombay High Court · (2004) 6 BomCR 444
Indian Medical Council Act, 1956 — Section 10A(4)Maharashtra University of Health Sciences Act, 1998 — Section 64, 65(7), 68
High Courts12 Mar 2004Dismissed
Securities and Exchange Board of India Vs SKDC Consultants Ltd.
Bombay High Court · (2004) 2 CompLJ 387
Securities and Exchange Board of India (Registrar to an Issue and Share Transfer Agents) Rules, 1993 — Rule 4(1)Securities and Exchange Board of India Act, 1992 — Section 15B, 15J, 15Z